To each decree in a mortgage suit should be attached a separate sheet showing in detail the process by which the amount declared due by the decree has been arrived at. The account shall be stated under the following general heads :(i)Principal sum secured by the mortgage.(ii)Interest thereon at the rate of.................. from the............ day of..........20..........to the............day of....................20..................(iii)Costs of the suit.The statement of accounts thus required to be furnished shall be signed by each pleaded who affixes his signature to the decree and shall then be signed and dated by the Judge at the time of signing the decree.
